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[Cites 0, Cited by 0] [Section 149(5)] [Section 149] [Entire Act]

State of Uttarakhand - Subsection

Section 149(5)(d) in Uttarakhand Panchayati Raj Act, 2016

(d)Where any notice issued under any section of this Act or under any rule or bye-laws requires an act to be done, for which no time is fixed by such section or rule or bye-law, the notice shall specify a reasonable time for doing the same; and It shall rest with the court to determine whether the time so specified was a reasonable time within the meaning of this section.